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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(a) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

(a)In a thika tenanted land no permission for any work shall be granted for other than residential purpose. Mixed occupancy, if there be any, may be allowed when there is no abnoxious or hazardous trade in the premises.